Supreme Court - Daily Orders
Nand Kishore Rai vs Central Bureau Of Investigation on 3 October, 2023
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
ITEM NO.1706 COURT NO.4 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 33114/2023
NAND KISHORE RAI Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
( IA No.174331/2023-CONDONATION OF DELAY IN FILING and IA
No.174330/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.174332/2023-EXEMPTION FROM SURRENDERING WITHIN TIME )
WITH
Diary No(s). 30352/2023 (II-B)
(FOR ADMISSION and I.R. and IA No.178673/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.178674/2023-EXEMPTION FROM
SURRENDERING WITHIN TIME and IA No.178675/2023-CONDONATION OF DELAY
IN REFILING / CURING THE DEFECTS)
Diary No(s). 22045/2023 (II-B)
(FOR ADMISSION and I.R. and IA No.180982/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.180981/2023-EXEMPTION FROM
SURRENDERING WITHIN TIME and IA No.180980/2023-CONDONATION OF DELAY
IN REFILING / CURING THE DEFECTS)
Date : 03-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
[IN CHAMBER]
For Petitioner(s) Mr. Shyamal Kumar, AOR
Mr. Jaspreet Singh Rai, Adv.
Mr. Linoy Varghese, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by 1 NEETA SAPRA Date: 2023.10.04 Upon hearing learned counsel for the petitioner, this Court is 16:20:21 IST Reason:
2not inclined to grant exemption from surrendering. Accordingly, IA Nos 174332, 178674 and 180980 of 2023 are dismissed.
2 However, in the interest of justice, the petitioners are allowed four weeks time to surrender and file proof thereof.
(GULSHAN KUMAR ARORA) (AMITA PANDEY)
AR-CUM-PS COURT MASTER (NSH)